SAJI ILLICKAL VASU Vs. STATE OF KERALA

JUDGEMENT

(1.) In this Petition filed under Sec. 439 Cr.P.C. the petitioners, who are accused Nos. 1 to 6 in Crime No.87/2007 of Iritty Police Station for offences punishable under Sections 143, 144, 147, 148, 341, 323, 324 and 308 IPC read with Section 149 IPC, seek their enlargement on bail.

(2.) I heard the learned counsel for the petitioners and the learned Public Prosecutor.

(3.) Having regard to the nature of the offences and the other circumstances of the case, I am inclined to grant bail to the petitioners. Accordingly, the petitioners are directed to be released on bail on each of them executing a bond for Rs. 10,000/- (Rupees ten thousand only) with two solvent sureties each for the like amount to the satisfaction of the J.F.C.M, Mattannur and subject to the following conditions: